Section 3 in Gujarat Panchayats (Second Amendment) Act, 1976
3. Amendment of section 51.- In section 51 of the principal Act, in sub-section (1), for the words "or who has been detained in a prison during trial under the provisions of any law for the time being in force", the following shall be substituted, namely:-
"or who has been detained in a prison during trial for any offence or who is undergoing such sentence of imprisonment as would not disqualify him from continuing a member of the panchayat under section 23 or who has been detained under any law relating to preventive detention for the time being in force"
